Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 179] [Entire Act] State of Rajasthan - Subsection Section 179(2) in The Rajasthan Law And Judicial Department Manual, 1952 (2)A copy of an order passed by the Advocate-General dismissing an application under section 91 or 92 of the Code shall be sent for information to the Collector and vice versa.
